High Courts02 Feb 2006

Laltu Mal @ Paka Vs State of West Bengal

Calcutta High Court · (2006) 3 CHN 491

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 144, 156(3), 401, 438, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 354, 376
High Courts27 Jan 2006Dismissed

Shyamal Pyne Vs State

Calcutta High Court · (2006) 3 CHN 101

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 120B, 201, 302, 304B, 34